(1.) This application has been filed for condonation of 263 days' delay, which has crept -in in filing the present appeal. We have gone through the limitation application. We are of the considered view that the appellants/applicants have carved out sufficient cause to condone the delay. Accordingly, the Whether the reporters of Local Papers may be allowed to see the judgment ?. application is granted and the delay in filing the appeal is condoned. The application is disposed of.
(2.) Issue notice. Mr. J.L. Bhardwaj, Advocate, waives notice on behalf of the respondent.
(3.) The LPA is taken on Board today itself for disposal.